Date Of Decision: 06.08.202 vs State Of H.P. And Anr
2021 Latest Caselaw 3733 HP

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                             Ex.PT No.      :  95 of 2021





                             Date of Decision: 06.08.2021
__________________________________________________________
 Budhi Singh





                                                      .....petitioner
                      Vs.


State of H.P. and Anr.                            .....Respondents




___________________________________________________________
Coram:
The Hon'ble Mr. Justice Satyen Vaidya, Judge

Whether approved for reporting?1

For the petitioner:                       Mr. A.K. Gupta, Advocate.

For the respondents:                      Mr. Hemanshu Misra, Additional Advocate
                                          General.



                                          (Through Video Conferencing)

Satyen Vaidya, Judge (Oral)

Learned Counsel for the petitioner states that the order dated

20.11.2018, passed by the erstwhile Himachal Pradesh Administrative Tribunal

in TA No.13 of 2018, has been complied with and the petitioner does not intend

to prosecute this petition further. The same is accordingly disposed of.

(Satyen Vaidya) Judge 06th August, 2020 (tarun)

Whether the reporters of the local papers may be allowed to see the Judgment?